OM PRAKASH DHIRHE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) These are two applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No.141/2020 registered at Police Station Pussore, District Raigarh (CG) for the offence punishable under Section 420/34 of the IPC.

(3.) The applicants have allegedly uploaded 'Kisan App' on their mobiles and induced the villagers to get themselves registered for seeking benefit of Pradhan Mantri Kisan Samman Nidhi Yojna, in which, three installments of Rs.2000/-, total Rs.6000/- are disbursed to the eligible agriculturists. It is alleged that after the applicants registered 26 persons by obtaining Rs.1000/- from each of them, they were disbursed the first installment of Rs.2000/- each, but later on, it came to the notice of the authorities that the 26 persons, who have registered themselves under the Pradhan Mantri Kisan Samman Nidhi Yojna, were not eligible for the benefit as they are landless persons.